Section 299 in Maharashtra Land Revenue Code, 1966
299. Person transferring title and omitting to give notice to continue liable for revenue.
- Every person transferring the title to any land, house or other immovable property subject to the payment of land revenue to the State Government without giving the notice required by Sections 296 and 297 shall continue liable to the State Government for the payment of all land revenue due in respect thereof, until he gives such notice or until the requisite transfer has been effected in the records of the Collector:Provided that, nothing contained in this Section shall be held to diminish the liability of the land, house or other immovable property to attachment or sale under the provisions of Section 267.
